ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - Police.

(2.) The petition is filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner on bail in Cr.No.128/2017 of Gurumitkal Police Station registered for the offences punishable under Sections 498-A and 306 r/w Section 34 of IPC.

(3.) The incident relates to death of married lady whose marriage was said to have been performed nine years back and through the wedlock she got two children. Male child Narasappa aged 7 years, female child Geeta aged 2 years. Marital life was cordial for some years. Later, cracks developed. The married life has not been bed of roses and she started suffering frustration due to torture and cruelty posed by her husband, parents-in-law and brothers-in-law. The pinpricks were inflicted on her for every trivial matters and her husband, brothers-in law and mother-in law joined together to harass and torture her.